Section 160(1)(a) in The M.P. Motor Vehicles Rules, 1994

[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

State of Madhya Pradesh - Subsection

Section 160(1)(a) in The M.P. Motor Vehicles Rules, 1994

(a)Subject to the provisions of Rule 161 passengers may be carried standing on a single deck public service vehicles or on the lower deck of a double decked public service vehicles, if-

(i)there is fixed in the roof of the gangway along the vehicle a grabber fixed with hanger straps;

(ii)there is a heard room of not less than one hundred and seventy-five centimetres and not more than two hundred centimetres.

(iii)there is a clear space serving as a gangway along the vehicle is forty centimetres in width.

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State of Madhya Pradesh - Subsection

Section 160(1)(a) in The M.P. Motor Vehicles Rules, 1994